SUDHIR GOEL Vs. S P SABARWAL

JUDGEMENT

(1.) A notice of an arbitrator appointed by this Court in exercise of its power conferred upon it under Section 11 of the Arbitration and Conciliation Act, 1996 ( hereinafter referred to as 'the said Act' ) was questioned by the appellant herein by filing a writ petition, which was dismissed by reason of the impugned judgment dated 05.03.2000.

(2.) The appellant herein was employed with respondent No. 2. A dispute arose as regards enforceability of a bond executed by the appellant for his refusal to serve respondent No. 2 for a period of 7 years which is said to be the condition for being sent to Japan.

(3.) A notice dated 21.09.2000 was served upon the petitioner by the company, i.e., respondent No. 2 directing him to serve the company for 7 years or pay damages amounting to Rs.66,72,000/-.